National Company Law Appellate Tribunal
Saguna Chaturvedi And Anr vs Spaze Towers Private Limited on 9 February, 2024
Author: Ashok Bhushan
Bench: Ashok Bhushan
NATIONAL COMPANY LAW APPELLATE TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
Company Appeal (AT) (Insolvency) No. 202 of 2024 & I.A. No. 476, 698
of 2024
IN THE MATTER OF:
Saguna Chaturvedi & Anr. ...Appellant(s)
Versus
Spaze Towers Pvt. Ltd. ...Respondent(s)
Present:
For Appellant : Advocate Aparajita Singh, Advocate Nistha Gupta
For Respondents : Advocate Sumesh Dhawan, Advocate Vatsala Kak,
Advocate Shaurya Shyam, Advocate Kholi R.
ORDER
(Hybrid Mode) 09.02.2024: I.A. No. 698 of 2024. This is an application praying for condonation of 72 days delay in filing the Appeal.
2. The Order was passed on 07th August, 2023 and this Appeal has been e-filed on 16th November, 2023.
3. Learned Counsel for the Appellant submits that Appellants were senior citizens and due to their ill-health they could not file the Appeal since important documents were to be searched.
4. Our jurisdiction to condone the delay is limited to 15 days only as per Section 61(2) proviso. The delay being 72 days, which is beyond condonable Cont...
2period of 15 days, we are unable to condone the delay. Delay Condonation Application is dismissed. Consequently, Memo of Appeal is rejected.
[Justice Ashok Bhushan] Chairperson [Barun Mitra] Member (Technical) [Arun Baroka] Member (Technical) Basant/nn Company Appeal (AT) (Insolvency) No.202/2024